Section 361 in The Calcutta Municipal Corporation Act, 1980
361. Acquisition of open land and land occupied by platforms, etc., within the regular line of street. -
If any land, whether open or enclosed, not vested in the Corporation and not occupied by any building, is within the regular line of a public street or if any platform, verandah, step, compound wall, hedge or fence or some other structure, authorised or not, external to a building abutting on a public street or a portion of such platform, verandah, step, compound wall, hedge, fence or other structure is within the regular line of such street, the Municipal Commissioner may, after giving the owner of such land or building not less than thirty days clear notice of his intention so to do, take possession, on behalf of the Corporation, of such land with its enclosing wall, hedge or fence, if any, or of such platform, verandah, step, compound wall, hedge, fence or other structure or of any portion thereof within the regular line of the public street and, if necessary, clear the same, and the land so acquired shall thereupon be deemed to be a part of the public street and shall vest in the Corporation :Provided that where the land or the building vests in the Government, the Municipal Commissioner shall not take possession thereof without the previous sanction of the Government.
